FAQs on Applicability of the LLP Act

  • 1

    Whether the LLP Act is applicable to any specific services like professional services regulated by Statutes?

  • 2

    Likely users/beneficiaries of the LLP Law?

  • 3

    Whether an entity which has objectives like “charitable or other not for profit objectives” would be able to set up under LLP Act?

  • 4

    Whether provisions of Indian Partnership Act, 1932 would be applicable to LLPs?

  • 5

    Why a new legislation for LLP? Why not amendments in Companies Act or Partnership Act are made?

  • 6

    Committees, which have made recommendations for legislation on LLPs in India

  • 7

    Whether Ministry has adopted a “Consultative Approach” while bringing out the LLP Act?